Orissa High Court
Sujit Kumar Naik vs State Of Odisha & Others .... ... on 7 August, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) NO.21969 OF 2025
Sujit Kumar Naik .... Petitioner
Mr. K.K. Swain, Advocate
-versus-
State of Odisha & Others .... Opp.Parties
Mr. P.K. Mohanty, ASC
CORAM:
HON'BLE MR. JUSTICE DIXIT KRISHNA SHRIPAD
ORDER
Order No. 07.08.2025
01. W.P.(C) NO.21969 of 2025
&
I.A. No.13128 of 2025
Issue emergent notice.
2. Learned ASC -Mr. Mohanty, on request of the Court, accepts notice for all the Opposite Parties. Required number of copies of the writ petition with all the documents be served on him within three working days.
3. Stay of transfer order qua the Petitioner till next date of hearing.
This interim relief has been granted to the Petitioner keeping in view Clause-2A(IV) which reads as under:
"If both husband and wife are working as teachers in different districts under the School & Mass Education Department and if one of them is posted in KBK. KBK+ or full TSP district while the other is not.
If both Husband and wife are working as teachers in different districts under the School & Mass Education Department and Page 1 of 2 if one of them is posted in KBK, KBK+ or full TSP district while the other is not, the inter district transfer on spouse ground will be made to the KBK/KBK+/full TSP district, subject to availability of vacancy in that category."
In addition to that, the Pupil-Teacher Ratio (PTR) is also kept in view, inasmuch as the school in question will have left with only one teacher, which will be in breach of ratio of 1:31.
Web copy of this order to be acted upon by all concerned.
(Dixit Krishna Shripad) Judge Madhusmita Signature Not Verified Digitally Signed Signed by: MADHUSMITA MALLICK Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 08-Aug-2025 09:48:52 Page 2 of 2